Vaseem @ Vaseem Ahamed vs State Of Karnataka By Robertsonpet Police Represented By State Public Prosecutor, High Court Complex, Ambedkar Veedhi Bangalore-560001

H.P. Sandesh, J

This matter is listed for sixth time for non-compliance of office objections.

When this matter was listed before the Court on 07.03.2023, 29.03.2023 and 19.04.2023, the counsel for the petitioner was absent, however, in the interest of justice, time was granted to comply with the office objections. On 28.06.2023, this Court observed that the counsel for the petitioner is not diligent in pursing the matter and again one week time was granted on payment of cost. On 11.10.2023, the counsel for the petitioner again seeks time to comply with office objection No.2 which was raised earlier and office objections which have been raised subsequently and this Court granted another two days time to comply the same.

Today, the counsel for the petitioner is absent and office objections are also not complied inspite of granting of sufficient time. Hence, the conduct of the counsel for the petitioner shows that he is not interested in pursuing the matter diligently. Accordingly, the petition is dismissed for non-compliance of office objections.